Kerala High Court
Devaraj K.M vs State Of Kerala on 12 April, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
WP(C) NO. 13147 OF 2023
PETITIONER/S:
1 DEVARAJ K.M.,AGED 60 YEARS
S/O.P.K.RAMU, NAVANEETHAM, AIRPORT ROAD, VAYANTHODE, MATTANNUR,
KANNUR, PIN - 670702
2 REJEESH DAS,AGED 54 YEARS,S/O.M.K.BHAVADAS, PARIJATH, AIRPORT
ROAD, VAYANTHODE, MATTANNUR, KANNUR -, PIN - 670702
3 NALINI.P.K,AGED 70 YEARS,D/O.P.M.RAMUNNI, POOVATHUMKANDI,
AIRPORT ROAD, VAYANTHODE, MATTANNUR, KANNUR -, PIN - 670702
BY ADVS.K.MOHANAKANNAN
D.S.THUSHARA
RESPONDENT/S:
1 STATE OF KERALA,REPRESENTED SECRETARY TO GOVERNMENT, PUBLIC
WORKS DEPARTMENT, LMS VELLAYAMBALAM ROAD, MUSEUM.P.O,
THIRUVANANTHAPURAM-, PIN - 695033
2 THE PROJECT DIRECTOR,KERALA ROAD FUND BOARD, T.C.4/1654,
MAYOORAM, BELHEAVAN ROAD, KOUDIAR, THIRUVANANTHAPURAM-, PIN -
695003
3 THE CHIEF EXECUTIVE ENGINEER,KERALA INFRASTRUCTURE INVESTMENT
FUND BOARD, 2 ND FLOOR, FELICITY SQUARE, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
4 THE PROJECT OFFICER, (EXECUTIVE ENGINEER),KERALA ROAD FUND
BOARD, THANA , KANNUR-, PIN - 670012
5 THE SPECIAL TAHSILDAR (LA),AIRPORT NO.2 THALASSERY, KANNUR-,
PIN - 670101
OTHER PRESENT:
SRI. K V MANOJ KUMAR (SC FOR KRFB), SRI. S CHANDRASEKHARAN NAIR
(SC - KIIFB), SMT. C S SHEEJA (SR GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.13147/2023 2
JUDGMENT
The petitioners have approached this Court seeking limited relief.
They pray that Ext.P10 representation filed by them raising objections
regarding proposed alignment of the Thazhe Chova-Ancharakandi-
Mattannur road be considered by the 2nd respondent in accordance with
law.
2. Heard the learned counsel for the petitioner, the learned Senior
Government Pleader appearing for the official respondents and the
respective Standing Counsel appearing for respondents 2 to 4.
Having heard the learned senior Government Pleader appearing for
respondents 1 and 5 and the respective Standing Counsel appearing for
respondents 2, 3 and 4, I see no reason to deny the request of the petitioner.
This writ petition will stand disposed of directing the 2 nd respondent to
consider and pass orders on Ext.P10, after affording an opportunity of
hearing to the petitioner, within a period of two months from the date of
receipt of a certified copy of this judgment. I make it clear that I have not
expressed any opinion on the merits of the matter.
Sd/-
GOPINATH P.
JUDGE
acd
APPENDIX OF WP(C) 13147/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE DOCUMENT NO.1413/2005 OF SRO ,
MATTANNUR DATED 24-5-2005
Exhibit P2 TRUE COPY OF BASIC TAX RECEIPT DATED 4-4-2023
Exhibit P3 TRUE COPY OF THE TITLE DEED BEARING NO.22/79 DATED
5-1-1979 OF SRO, MATTANNUR
Exhibit P4 TRUE COPY OF THE BASIC TAX RECEIPT DATED 20-09-
Exhibit P5 TRUE COPY OF THE TITLE DEED BEARING NO.1118/75
DATED 1-10-1975 OF SRO, MATTANNUR
Exhibit P6 TRUE COPY OF THE BASIC TAX RECEIPT DATED 15-2-2023
Exhibit P7 TRUE COPY OF THE NOTIFICATION DATED 13- 10-2021
Exhibit P8 TRUE COPY OF THE REPRESENTATION ON 10- 01-2023
FILED BY THE 1 ST PETITIONER ALONG WITH OTHERS
BEFORE THE HON'BLE CHIEF MINISTER
Exhibit P8 (a) TRUE COPY OF LETTER DATED 21-1-2023 OF THE CMO'S
PORTAL TO THE 4 TH RESPONDENT
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 14-3-2023
FILED BY THE PETITIONERS AND OTHERS BEFORE THE 4
TH RESPONDENT
Exhibit P10 TRUE COPY OF THE REPRESENTATION DATED 1-4-2023
SUBMITTED BY THE PETITIONERS BEFORE RESPONDENTS 2
TO 4 WITH POSTAL RECEIPTS
Exhibit P11 EXHIBIT.P11:-TRUE COPY OF THE E-MAIL COMMUNICATION
DATED 5-4-2023 SENT BY THE 4 TH RESPONDENT TO THE
1ST PETITIONER
